LAWS(MAD)-2012-1-27

MOTHER TERASA COLLEGE OF EDUCATION FOR WOMEN REP BY ITS CORRESPONDENT R C UDHAYAKUMAR Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION

Decided On January 27, 2012
MOTHER TERASA COLLEGE OF EDUCATION FOR WOMEN Appellant
V/S
NATIONAL COUNCIL FOR TEACHER EDUCATION Respondents

JUDGEMENT

(1.) THIS judgment shall dispose of the W.P.Nos.8582 & 8583 of 2010, as the common question of law and facts are involved.

(2.) FOR the sake of brevity, the facts have been taken from W.P.No.8583 of 2010.

(3.) MOTHER Terasa Educational & Charitable Trust, owns land for its educational institutions at survey No.88-3B/2A at Mettu Salai, Illuppur Town Panchayat, Pudukkottai District, wherein they constructed buildings for more than 36,000 sq.ft., out of which 34,143 sq.ft. stands approved by the Director of Town and Country Planning vide its approval dated 13.7.2006 and Illuppur Town Panchayat approval order dated 30.8.2006.